M P SHARMA Vs. CHAMAN LAL KAUL

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 12.05.2010 which has endorsed the findings of the trial Judge dated 25.02.2010 whereby the suit of the plaintiff Chaman Lal Kaul against the defendant M.P. Sharma had been decreed in the principal sum of Rs.30,000/- with interest of Rs. 9,000/-; decree of Rs. 39,000/- was awarded in favour of the plaintiff/ respondent.

(2.) AS per the factual matrix, on 25.05.1992 the defendant had taken a loan of Rs. 30,000/- @ 1% per annum to be payable on demand. Inspite of demand, the defendant had not repaid the amount. Suit was filed.

(3.) THE plaintiff examined himself as PW-1 and reiterated that the pronote dated 25.05.1992 (Ex. PW-1/1) was duly executed by the respondent promising to pay on demand Rs.30,000/- along with interest @ 1% per annum. PW-2 was also examined in chief. Defendant examined himself as DW-1. He proved on record the various transactions which the defendant had with the plaintiff.